Section 18(6) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(6)In the event of the post of the Registrar remaining vacant for any reason, it shall be open to the Vice Chancellor to authorize a person from among the senior professors in the service of the University to exercise such powers, functions, and duties of the Registrar as the Vice Chancellor deems fit till appointment of regular Registrar by the Government.
