Section 17 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
17. Arrangement of work during vacancy in the office of the Vice-Chancellor.
(1)During the temporary absence of the Vice-Chancellor by reason of leave, illness or any other cause, the Chancellor may make such arrangements as he deems fit for carrying on the duties of the Vice-Chancellor:Provided that, pending the making of such arrangements by the Chancellor, the Vice-Chancellor may designate the senior most Director amongst the Director of Training, Publication and Supervision of schools or the Director, Centre for Research, Innovation and Evaluation, to be incharge of the current duties of the Vice-Chancellor for a period not exceeding one month or till arrangements are made by the Chancellor, whichever is earlier.(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.
