Section 16(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(2)The Vice Chancellor shall,-(a)ensure that the provisions of this Act, Regulations and Ordinances are duly observed, and he shall have all powers as are necessary for that purpose;(b)The Vice Chancellor shall be ex-officio Chairman of the `Executive council', `Academic Council' and the `Finance Committee'.(c)convene the meetings of the Executive Council, the Academic Council and other councils and committees and shall perform all other acts, as may be necessary to give effect to the provisions of this Act and may, by order in writing, delegate the power of convening any of the said meetings to any other officer of the University;(d)have all powers relating to the proper maintenance of academic, administrative and financial discipline in the University.
