Section 19(2) in Karnataka Janapada Vishwavidyalaya Act, 2011
(2)Pending appointment of a suitable officer to fill the vacancy in the office of the Registrar or the Finance officer, the Vice-Chancellor may in his discretion authorise any officer to perform the duties of such vacant post till appointment is made. The Vice-Chancellor shall immediately report the action taken by him under this sub-section to the Government.
