Section 15(2) in Karnataka Janapada Vishwavidyalaya Act, 2011
(2)During the period when a vacancy in the office of the Vice-Chancellor remains unfilled, the Chancellor may appoint the senior most Dean available in the University to act as Vice-Chancellor, and the person so appointed shall have all the powers and shall be entitled to all the privileges of the Vice-Chancellor and to such emoluments and allowances as may be determined by the Chancellor in accordance with the Statutes, if any, framed in this behalf.
