Section 67 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
67. Temporary appointments.
(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.(2)The appointments under sub-section (1) shall be made only against sanctioned posts, and in the manner prescribed by the Regulations.
