Section 60(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(2)The accounts of the University shall, at least once in a year, be audited by the auditors appointed by the Executive Council:Provided that, the State Government shall have the power to direct, whenever considered necessary, an audit of the account of the University, including the institutions managed by it, by such auditors, as it may specify.Provided further that, in case of funding by external agencies, the accounts shall be audited by a registered Chartered Accountant from among the panel approved by the Executive Council subject to the final audit by the Government Auditor.
