Section 64(6) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(6)The Selection Committee shall subject to the provisions of Regulations made in this behalf interview, adjudge the merit of each candidate in accordance with the qualifications advertised and prepare a list of persons selected, arranged in the order of merit. It shall forward the list to the Executive Council, which shall make appointments in accordance with the same. In the case of difference between the Selection Committee and the Executive Council, the matter shall be referred to the Chancellor whose decision shall be final.Explanation: - Nothing in this sub-section shall be construed as requiring the Executive Council to make appointments in accordance with the list where it is of the opinion that it does not satisfy the provisions of this Act or the Regulations relating to such appointments.
