Section 56 in The Karnataka State Universities Act, 2000
56. Temporary appointment.
(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.(2)The appointments under sub-section (1) shall be made only against sanctioned posts, and in the manner prescribed by the Statutes.
