Section 86(1) in The Karnataka State Law University Act, 2009
(1)Notwithstanding anything contained in this Act, the First Vice-Chancellor may with the previous approval of the Chancellor and subject to or otherwise discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and for that purpose exercise any powers or perform any duties which by this Act are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act.
