Section 72 in Karnataka Janapada Vishwavidyalaya Act, 2011
72. Vice-Chancellor and other officers, etc., to be public servants.
- The Vice-chancellor, the Registrar, the Finance officer and other employees of the University shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
