Section 52(7) in Karnataka Janapada Vishwavidyalaya Act, 2011
(7)The Board shall prepare a list of persons selected and arranged in the order of merit, the merit being determined on the basis of percentage of marks obtained in the qualifying examinations, weight age awarded for the higher qualification and the marks secured in the interview. The select list shall be forwarded to the Syndicate which shall consider and approve the same. Thereafter the Syndicate shall make appointments by operating the select list from among the candidates selected and arranged in the order of merit:Provided that in case of difference of opinion between the Syndicate and the Board of Appointment and , where it is of the opinion that the list does not satisfy the provisions of the Act or the Statutes or the guidelines issued from time to time by the University Grants Commission or similar statutory authorities, it shall refer the matter back to the Board for fresh interview and selection:
