Section 59 in Karnataka Janapada Vishwavidyalaya Act, 2011
59. Honorary degrees .
(1)If not less than two thirds of the members of the Syndicate recommend that an honorary degree or other academic distinction be conferred on any person on the ground that he is in its opinion, by reason of eminent attainment and position, fit and proper to receive such degree or academic distinction, the Syndicate may recommend the same for the approval of the Chancellor for conferment of such degree on the person concerned.(2)The honorary degree or distinction may be conferred only in exceptional cases. It shall not be conferred as a matter of course. Only such of the persons who have contributed substantially to the advancement of oral folklore, study of folk art, folk music or any other subject assigned to the faculty of folklore or conspicuous service rendered by them to the cause of education shall be identified for the purpose of grant of such honorary degrees.
