Section 62 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
62. Annual Report.
(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.(2)Copies of the annual report along with the resolution of the Executive Council thereon shall be submitted to the State Government. The State Government shall lay the same before both the Houses of the State Legislature.
