Section 14(1) in The Karnataka State Law University Act, 2009
(1)The Vice Chancellor shall be a whole time officer of the University and he shall be appointed by the Chancellor from the panel of eminent academician in law drawn by the Search Committee constituted by the State Government which shall consist of the following persons, namely:-(i)one person nominated by the Chancellor;(ii)Chairman, University Grant Commission or his nominee;(iii)one person nominated by the State Government;(iv)one person nominated by the Syndicate.Provided that one of the members shall be nominated by the Chancellor to act as Chairman of the Committee. The Secretary to Government, Department of Law, Justice and Human Rights shall be the convener of the Search Committee.
