Section 67(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(1)Notwithstanding anything in Sections 64, 65 and 66, the Vice Chancellor may make temporary appointments of not more than one year duration at a time to posts of Assistant Professors and such non-teaching staff as may be specified in the Regulations where such posts are either temporary or appointments to such posts cannot be made in accordance with Section 64, 65 and 66 without delay.
