Section 62(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(1)The Vice Chancellor shall get the annual report containing such particulars as the Executive Council may specify, covering each financial year prepared and place it before the Executive on or before such date as may be prescribed by the regulations. The Executive Council may pass resolutions thereon and the Vice Chancellor shall take action in accordance therewith. The action taken shall be intimated to the Executive Council.
