Section 12(2) in Karnataka Universities of Agricultural Sciences Act, 1963
(2)[ The Vice-Chancellor shall be appointed by the Chancellor out of a panel of names recommended by a selection committee consisting of a person nominated by the Chancellor, the Director General, Indian Council of Agricultural Research, the Chairman, University Grants Commission or his nominee and a person nominated by the State Government. No person nominated as a member of the committee shall be connected with the University or any institution, maintained or administered by the University. The Chancellor shall appoint one of the members to be the Chairman of the Committee:Provided that if the Chancellor does not approve any of the names recommended by the committee, he may call for fresh recommendations from the committee.] [Substituted by Act 40 of 1987 w.e.f. 31.12.1987.]Provided that if none of the persons recommended by the committee is willing to accept the appointment, the Chancellor may call for fresh recommendation from such committee:Provided further that the first Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the State Government.
