Section 56(1) in The Karnataka State Universities Act, 2000
(1)Notwithstanding anything in sections 53,54,55 and 57, the Vice-Chancellor may make temporary appointments of not more than one year duration to posts of Lecturers and such non-teaching staff as may be specified in the Statutes where such posts are either temporary or appointments to such posts cannot be made in accordance with section 53,54,55 and 57 without delay.
