Section 17(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(2)During the period when a vacancy in the office of the Vice-Chancellor remains unfilled, the senior most Director amongst the Director of Training, Publication and Supervision of all schools or the Director, Centre for Research, Innovation and Evaluation, as the Chancellor may appoint shall act as Vice-Chancellor and the person so appointed shall have all the powers and shall be entitled to all the privileges of the Vice-Chancellor and to such emoluments and allowances as may be determined by the Chancellor in accordance with the Regulations, if any, framed in this behalf.
