Section 36 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
36. Members not entitled to remuneration.
- The members of the Executive Council, Academic Council or any such authority shall not be entitled to receive any remuneration from the University except such travelling and daily allowance, sitting fees as may be prescribed by the Regulations:Provided that, nothing contained in this section shall preclude any member from drawing his emoluments to which he is entitled by virtue of the office he holds.
