Section 15(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(2)The Search Committee shall submit to the State Government a panel of three persons of impeccable character who are eminent academicians, preferably who have sufficient experience in the areas of Rural Development and Panchayat Raj, law reforms, in the alphabetical order. The State Government shall forward the panel to the Chancellor who shall appoint one person from the panel as the Vice-Chancellor:Provided that, the First Vice Chancellor shall be appointed by the Chancellor on the recommendation of the state Government.Explanation: For the purpose of this clause "rural development" means and includes, a development process that promotes economic, political and social development of people living in rural areas, which includes the following sectoral subjects.(a)Natural Resource Management.(b)Agriculture and agricultural Engineering and Horticulture(c)Forestry and Agro Forestry(d)Fisheries(e)Veterinary, Dairy Science and Animal Husbandry(f)Sericulture and related Textiles, etc.(g)Social sciences, law etc.(h)Rural Development and Rural Infrastructure(i)Panchayati Raj System.(j)Rural Drinking water, Environment, Ecology, Sanitation and Public Health and Rural Housing(k)Rural Employment, Rural livelihood, small and cottage industries(l)Rural Energy and Renewable energy.(m)Community participation and participatory development in rural areas.(n)Worked for Tribal or rural development and development of technology for the benefit of rural areas
