Section 86 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
86. Transitory powers of the first Vice-Chancellor.
(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the, Executive Council, Academic Council, Finance Committee and such other authorities of the University within three months of the notified date as the Government may, by notification, direct.(2)The first Vice-Chancellor shall with prior approval of the Government make such regulations as may be necessary for the functioning of the University.(3)It shall be the duty of the first Vice Chancellor to draft such regulations as may be necessary and submit them to the Executive Council for their approval.
