Section 14 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
14. The Pro-Chancellor.
(1)The Minister in charge of Rural Development and Panchayat Raj Department shall be the Pro-Chancellor by virtue of his office.(2)The Pro-Chancellor shall preside over the convocation of the University in the absence of the Chancellor.(3)The Pro-Chancellor shall exercise such powers and functions of the Chancellor as may be conferred on him by or under this Act or under the Regulations. He shall also exercise such other powers and perform such other duties of the Chancellor as the Chancellor may by order in writing delegate to the Pro-Chancellor, and such delegation may be subject to such restrictions and conditions as may be specified in such order.
