The KARNATAKA STATE RURAL DEVELOPMENT AND PANCHAYAT RAJ UNIVERSITY ACT, 2016

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KARNATAKA ACT NO. 16 OF 2016

1[THE MAHATMA GANDHI RURAL DEVELOPMENT AND PANCHAYAT RAJ
UNIVERSITY]1 ACT, 2016
Arrangement of Sections
Statement of Object and Reasons
Sections:
CHAPTER I
PRELIMINARY

1. Short title and commencement
2. Definitions

CHAPTER II
THE UNIVERSITY

3. Establishment and Incorporation of the University
4. The Vision, Mission and Objectives of the University
5. Powers and functions of the University
6. Teaching of the University
7. Admission to the University
8. Research of the University
9. Discipline, Inspection and Control
10. Power to issue directions
11. Power to annul the orders of the University

CHAPTER III
OFFICERS OF THE UNIVERSITY

12. Officers of the University
13. The Chancellor
14. The Pro-Chancellor
15. Vice Chancellor
16. Powers of the Vice Chancellor
17. Arrangement of work during vacancy in the office of the Vice-Chancellor
18. Registrar
19. Directors and Heads of the Schools
20. Finance Officer
21. Terms and conditions of the service of the Finance Officer
22. The Librarian
23. The Director of Physical Education

CHAPTER IV
AUTHORITIES OF THE UNIVERSITY

24. Authorities of the University

25. The Executive Council
26. Members of the Executive Council
27. Term of Office of Executive Council
28. Powers and functions of the Executive Council
29. Meeting of the Executive Council
30. Constitution of standing committee and appointment of ad-hoc committees by the
Executive Council
31. Delegation of powers by Executive Council
32. The Academic Council
33. Members of the Academic Council
34. Powers and duties of the Academic Council
35. Procedure of the Meetings of the Academic Council
36. Members not entitled to remuneration
37. Finance Committee
38. The Faculty Council
39. Other authorities
40. Committees
41. Centre of Research, Innovation and Evaluation
42. Functions of Centres of Research, Innovation and Evaluation
43. Centre for Training, Publications, Supervision
44. Functions of the Centre for the Training, Publications and Supervision
45. School of Agri-business Management and Management of Rural Development
46. Functions of School of Agri-business Management and Management of Rural
Development
47. School of Rural Development and Panchayat Raj
48. Functions of School of Rural Development and Panchayat Raj
49. School of Environmental Science and Public Health and Sanitation Management
50. Functions of the School of Environment Science and Public Health and Sanitation
Management
51. The School of Social Science and Rural Reconstruction
52. Functions of School of Social Sciences and Rural Reconstructions
53. School of Skill and Entrepreneurship Development
54. Functions of the School of Skill and Entrepreneurship Development
55. Restriction of holding the membership of the authorities

CHAPTER V
REGULATIONS, ORDINANCES AND RULES

56. Regulations
57. The Ordinances
58. Rules
CHAPTER-VI
FINANCE AND ACCOUNTS

59. Funds of the University
60. Annual Accounts and Audit
61. Financial Estimates

62. Annual Report
63. Sponsored Schemes

CHAPTER-VII
APPOINTMENT OF TEACHERS AND OTHER EMPLOYEES OF
THE UNIVERSITY

64. Appointments of Teachers, etc
65. Appointment in accordance with promotion schemes
66. Appointment to part-time post
67. Temporary appointments
68. Appointment of other non-teaching and ministerial staff
69. Method of recruitment and conditions of service
70. Provident Fund, Gratuity, Pension and any other benefit Scheme

CHAPTER VIII
UNIVERSITY REVIEW COMMISSION

71. Appointment of a University Review Commission
CHAPTER IX
ENROLMENT AND DEGREES

72. Eligibility for Admission of Students
73. Honorary Degrees
74. Withdrawal of Degree or Diploma

CHAPTER – X
FUNCTIONS AND THE RESPONSIBILITIES OF THE PERSONS
INVOLVED IN THE EXAMINATION WORK

75. Duties of a Teacher
76. Obligation to perform the examination work
77. Punishment for abetment of offences
78. Prohibition of Private Tuition

CHAPTER XI
GENERAL
79. Vacating of Office
80. Filling of casual vacancies
81. Action not invalidated merely on the ground of defect in constitution, vacancy, etc
82. Chancellor and other officers, etc., to be public servants
83. Act and proceedings not invalidated merely on the ground of defect in constitution,
vacancy, etc
84. Removal of difficulties
85. Transitory Provisions
86. Transitory powers of the first Vice-Chancellor
87. Execution of Contracts

88. Discipline
89. Protection of acts done or taken in good faith
90. Disputes as to constitution of University authorities and bodies
91. Act to have overriding effect
92. Repeal and savings

STATEMENT OF OBJECTS AND REASONS
I
Act 16 of 2016.- It is considered necessary to establish a university called "The Karnataka
State Rural Development and Panchayat Raj University" of unitary in nature with headquarters
at GADAG to materialise the vision of Mahatma Gandhiji to establish Gram Swaraj. The main
objects of the University are as follows, namely:-
1. To act as centre of excellence to transform rural society by creating a dedicate,
committed human resource which participates in the rural development process to
ensure sustainable Rural Development and broad based improvement in the quality of
life of rural population.
2. To impart education and training to various stake holders for rapid economic growth and
sustainable development that reduces poverty and creates employment opportunities,
access to essential services in health, education and skill development, leading to
inclusive growth through the university and through the democratic mechanism of
Panchayat Raj institutions, where people decide their own welfare and economic and
socio-political development.
3. To ensure continuous pursuit of excellence in teaching, learning and research and to
evolve, promote and impart higher education for development of techno-managerial
cadres to take up emerging challenges for the transformation of rural areas, through
inclusive growth and integrated rural development.
4. To start courses leading to award of Doctorates, Post Doctorates, Post graduates,
graduates, Diploma and certificate holders with an interdisciplinary and integrated base
to design solution for the complex and diverse issues of rural development.
5. Identify problems of the rural sector requiring science and technology inputs and solve
these within the paradigm of sustainable development involving the faculty and
students of university and rural community.
6. To do in depth research on probable disasters of various magnitudes which can affect
rural society, evolve measures and means for their mitigation to avoid all types of
losses and distress.
7. To strengthen the Panchayat Raj institutions by providing periodical training to the
members of the Panchayats. To function as a centre of excellence for extension,

skilling and entrepreneurship through use of modern information and communication
technologies to work towards integrated rural development
8. To provide all-round opportunities for trainings, skilling and providing incubation facilities
for entrepreneurship development in such of the essential branches of learning leading
towards service providing, employment and wealth creation through promotion of a
classless, casteless and creedless society achieving the goal on integrated and
sustainable rural development.
9. To promote access to rural services for underprivileged segments, children, women,
elderly and disabled people through common village resource and service centres and
enable social Justice and equitable status in the society and to promote women
empowerment.
10. To Assist the Government in formulation of policies, governance, management and
execution of rural development programmes through Panchat Raj institutions.
Hence the Bill,
[L.A. Bill No.09 of 2016, File No. Samvyashae 12 Shasana 2016]
[entry 25 of List III of the Seventh Schedule to the Constitution of India.]

Amending Act 36 of 2017. - It is considered necessary to amend the Karnataka S tate
Rural Development and Panchayat Raj University Act, 2016 (Karnataka Act 16 of 2016),-
(i) to enhance the upper age limit to hold office of Vice Chancellor to sixty seven years
which is in conformity with the age limit of Vice Chancellors in the Karnataka State
Universities Act, 2000; and
(ii) to make provisions also to designate or to appoint the Registrar in case if he is a
Professor, to carry out the duties of the Vice Chancellor if the post of Vice Chancellor is
temporarily vacant and if remains unfilled.

Hence, the Bill.

[L.A. Bill No.33 of 2017, File No. Samvyashae 39 Shasana 2017]
[entry 25 of List III of the Seventh Schedule to the Constitution of India]

III

Amendment Act 22 of 2025:- It is considered necessary to amend the Karnataka State
Rural Development and Panchayat Raj University Act, 2016 (Karnataka Act 16 of 2016) to
change nomenclature of “the Karnataka State Rural Development and Panchayat Raj
University” as “the Mahatma Gandhi Rural Development and Panchayat Raj University”.
Hence, the Bill.

[L.A. Bill No.07 of 2025, File No. SAMVYASHAE 11 SHASANA 2025]

[Entry 25 of List III of the Seventh Schedule to the Constitution of India.]

[Published in Karnataka Gazette Extra-ordinary No.205 in part-IVA dated:28.03.2025]

KARNATAKA ACT NO. 16 OF 2016
First published in the Karnataka Gazette Extra-ordinary on the twenty sixth day of July, 2016)

1[THE MAHATMA GANDHI RURAL DEVELOPMENT AND PANCHAYAT
RAJ UNIVERSITY]1 ACT, 2016
(Received the assent of the Governor on the twenty third day of July, 2016)
(As amended by Act 36 of 2017, 22 of 2025)

An Act to provide for establishment of 1[the Mahatma Gandhi Rural Development and
Panchayat Raj University]1 of unitary in nature in the State of Karnataka for teaching, training,
research on sustainable Rural Development and Panchayat Raj Institutions and matters
concerned therewith or incidental thereto.
Whereas it is expedient to provide for establishment of 1[the Mahatma Gandhi Rural
Development and Panchayat Raj University]1of unitary in nature in the State of Karnataka for
teaching, training, research on sustainable Rural Development and Panchayat Raj Institutions
and for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the sixty seventh year of the
Republic of India as follows.

CHAPTER I
PRELIMINARY

1. Short title and commencement. - (1) This Act may be called 1[the Mahatma
Gandhi Rural Development and Panchayat Raj University]1 Act, 2016.
(2) It shall be deemed to have come into force with effect from 21 st day of May,
2016.
1. Substituted by the Act 22 of 2025w.e.f. 28.03.2025.

2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "Academic Council" means the Academic Council of the University;
(b) “Centre of Research, Innovation and Evaluation” means a Centre of the University
charged with the responsibility of undertaking research and innovation
commensurate with the objects of the Act;
(c) "Chairperson" means the Chairman of the respective authorities or Committees of
the University;
(d) “Director Training, Publication and Supervision” means a Director appointed as the
Director of Training, Publication and Supervision of Schools appointed as per the
regulations framed under this Act;
(e) “Director of Research, Innovation and Evaluation” means a director appointed as
the Director of Centre of Research and Innovation;
(f) "Executive Council" means the Executive Council of the University;
(g) "Faculty Council" means a Council of the Faculty members and heads of all
schools;
(h) “Government” means Government of Karnataka;
(i) "Hostel" means an unit of residence for the students of University or
recognized by the university in accordance with the provisions of this
Act;
(j) “Prescribed” means prescribed by Regulations, Ordinances or Rules made under
this Act;

(k) "Registrar" means the Registrar of the University;
(l) "Regulations, Ordinances, Rules" means respectively the Regulations,
Ordinances, Rules of the University made under this Act;
(m) “School” means , a school of the University providing any course of study
and tr aining in Rural Development and Panchayat Raj for admission to the
examination leading to award of degrees, diplomas, certificates and other
academic distinctions of the University;
(n) “School of Agri -Business Management and Management of Rural Development”
means a school of the university with the responsibility of undertaking education
and research in Agri-Business and Management of Rural Development”;
(o) “School of Rural Development and Panchayat Raj” means a School of the
university with the responsibility of undertaking education and taking research to
strengthening Panchayat Raj Institutions and Rural Development;
(p) “School of Environmental Science, Public Health and Sanitation Management”,
means a school of the university charged with the responsibility of un dertaking
studies, research and innovation in Environmental Science, Public Health and
Sanitation commensurate with the objects of all round rural development;
(q) “School of Social Science and Rural Reconstruction “ means a school of the
University cha rged with the responsibility of undertaking study, research and
innovation in social issues involved in the process of rural development;
(r) “School of Skill and Entrepreneurship Development” means a School of the
University charged with the responsi bility of equipping the target groups with
necessary skills enabling them to acquire abilities of entrepreneurship, reaching
the benefits of scientific developments to the target groups, hone their skills,
identify capabilities and promote them and extend a helping hand to the potential
entrepreneurs;
(s) “University” means 1[the Mahatma Gandhi Rural Development and Panchayat Raj
University]1 incorporated under section 3;
(t) “Vice Chancellor” means the Vice Chancellor of the University.

1. Substituted by the Act 22 of 2025 w.e.f. 28.03.2025.

CHAPTER II
THE UNIVERSITY

3. Establishment and Incorporation of the University.- (1) There shall be
established an unitary University called 1[The Mahatma Gandhi Rural Development
and Panchayat Raj University]1 for realizing and furthering the vision, mission and
objectives set out in section 4.
(2) The University shall be a body corporate having perpetual succession and a
common seal, with power to acquire, hold and dispose of property, both movable and
immovable, and shall sue and be sued by the said name.
(3) The headquarters of the University shall be at Gadag with regional centers
established at such other places with the prior approval of the Government within the state as it
may deem fit.

2. Substituted by the Act 22 of 2025 w.e.f. 28.03.2025.

4. The Vision, Mission and Objectives of the University. - (1) The Vision of the
university is to act as a centre of excellence to transform rural society by the creation of a

dedicated, committed human resource which participates in th e rural development process to
ensure sustainable rural development and broad based improvement in the quality of life of
rural population.
(2) The mission of the university is to impart education and training to various stake
holders for rapid economic g rowth and sustainable development that reduces poverty and
creates employment opportunities, access to essential services in health, education and skill
development, leading to inclusive growth through the democratic mechanism of Panchayat Raj
institutions, where people decide their own welfare and economic and socio -political
development.
(3) The Objectives of the university are as follows, namely,-
(i) Continuous pursuit of excellence in teaching, learning and Research.
(ii) To evolve, promote and impart higher educ ation for development of techno -
managerial cadres to take up emerging challenges for the transformation of rural areas, through
inclusive growth and integrated rural development.
(iii) To start courses leading to award of Doctorates, Post Doctorates, Post graduates,
graduates, Diploma and certificate holders with an interdisciplinary and integrated base to
design solutions for the complex and diverse issues of rural development.
(iv) To establish regional centers of rural development at each region with more
emphasis on skill development leading to increased employment opportunities.
(v) To establish centers of learning using outreach sources -such as progressive
farmers and industry houses etc, establishing pilot demonstration units on selected activities of
rural de velopment at track record rural persons, village Panchayats, Taluk Panchayats, and
Zilla Panchayats, etc, and also establish technology parks and Bio -village resource centers of
learning.
(vi) To create chairs and institute studies on special aspects of rural d evelopment such
as social customs, drinking water, Bio -fuel and energy, foods and nutrition, value chain, skilling
and goods manufacturing units, packaging, branding –and marketing, networking of required
urban services and facilitating them through rural broadband online links, etc,.
(vii) To invite guest lecturers from national and international proven track record
institutions which can facilitate rural development and also people with rural wisdom and
experience.
(viii) To organize Orientation Programmes for the new recruits of Government
departments, provide training in collaboration with the State Government to personnel engaged
in rural development; organize Refresher Courses to the officers and other staff of the
Government departments; organize training progra mmes for the elected representatives of
various democratic institutions.
(ix) Organizing conferences, workshops and seminars etc., on annual basis to update
what is happening in rural development for future planning and improvement in the rural
development studies and programmes.
(x) To undertake basic, applied and strategic intensive research on all and Regional -
organizations, Universities and facets of rural development per se by involving university
faculties, students and rural communities through a networking approach involving International,
National Institutions.
(xi) Identify problems of the rural sector requiring science and technology inputs and
solve these within the paradigm of sustainable development involving the faculty and students
of this university and rural community
(xii) To do in depth research on probable disasters of various magnitude which can
affect rural society, evolve measures and means for their mitigation to avoid all types of losses
and distress.

(xiii) To function as a centre of excellence for extension, skilling and entrepreneurship
through use of modern information and communication technologies to work towards integrated
rural development.

(xiv) To design and provide virtual academy consisting of four way information between
scientific institution consortiums (Laboratory-to-Laboratory), between institutions and users
(Laboratory to land) between traditional rural knowledge base to technical experts (Land-to-
Laboratory) and for Lateral learning between rural families (Land-to-land)
(xv) To help create special institutional structures and schemes for nurturing leadership
and managerial skills among the youth in regional, village and community level leading to
entrepreneurship with special focus on the most backward regions/villages/communities.
(xvi) To provide all-round opportunities for trainings, skilling and providing incubation
facilities for entrepreneurship development in such of the essential branches of learning leading
towards service providing, employment and wealth creation through promotion of a classless,
casteless and creedless society achieving the goal on integrated and sustainable rural
development on Gandhian Ideolgy (Gram Swaraj)
(xvii) To promote access to rural services for underprivileged segment, children,
women, elderly and disabled people through a common village resource and service centers
and enable social Justice and equitable status in the society.
(xviii) To promote women empowerment by equipping them to greater access to
knowledge and resources, and autonomy in decision making leading to social, economic and
political prosperity.
(xix) To Preserve and enrich the cultural wealth and practical wisdom of rural society
by generating a sustainable technology base by blending appropriate modern science and
technology with traditional knowledge.
(xx) Improve agriculture economy through judicial use of natural resources by
adopting integrated farming approach (Agri-Livestock-Horti-Silivi-Seri, etc), processing and
value addition (Secondary agriculture) and linking farmers produce and products to multilevel
markets.
(xxi) To promote establishment of Bio-resource centers to aim at Judicious natural
resource management, Bio-diversity conservation, soil fertility and renewable energy
management, seed banks, custom hire services, organic farming, agroforestry, fodder banks,
traditional herbal medicines, health and nutritional aspects, rural enterprises and markets
through community participation and management.
(xxii) To promote urban centric rural services, and ecotourism etc., to establish better
harmony to avoid rural – urban divide to leading towards rural economic prosperity and better
quality of life.
(xxiii) To design and develop projects and plans for individual rural family, community,
village and panchayat levels on pilot basis for increasing employment opportunities and income
of rural masses (both on farm and off farm and non-farm enterprises) to reduce the gap with
that of urban population.
(xxiv) To educate rural masses on economic development and poverty alleviation
through microfinance and microenterprises creation with effective technological interventions.
(xxv) To promote creation of self help groups, farmer producer groups, Agribusiness
centers, community credit societies and ensure access to Government projects, programmes
and subsidies through formal financial institutions for adopting newer technologies towards
achieving inclusive growth.
(xxvi) To improve social, psychological and physical health through promotion of
community entertainment programmes, festivals, Jatras, and other cultural outfits and

institutions, rural sports-games Yoga-meditation, rural health clinics, better food and nutrition
management.
(xxvii) Providing continuous inputs to primary, secondary and vocational education
system to enrich the contents of courses and studies aimed at rural need orientation aimed at
inclusive growth and integrated rural development.
(xxviii) To provide consultancy on all aspects of rural development.
(xxix) To undertake monitoring and evaluation of national, state, district, taluk and
panchayat level rural development programmes share ideas and experiences for their effective
implementation.
(xxx) To Assist the Government in formulation of policies, Governance, management
and execution of rural development programmes through Panchayat Raj Institutions.
(xxxi) To take up any other activity assigned by the Government.
(xxxii) Prepare studen ts for leadership, develop their managerial potential through
enlightened learning, field work and by participating with community.
(xxxiii) Promote and preserve academic freedom, ensure diverse ways of Learning,
develop mastery over professions and channelize faculty and students talent towards dedicated
rural development work and community services.
(xxxiv) Promote feeling among students that “we should learn together, grow together
and work together with people. Make efforts to bridge the “Trust Deficit gap “bet ween people
and change agents.
(xxxv) University shall have open door policy for field practitioners, NGO‟s, innovators,
renowned social workers, to be invited to supplement the teaching efforts of its Faculty.
(xxxvi) As Part of “Advocacy” Faculty members to engage themselves in research
projects on cutting edge issues of rural development process and come out with solutions and
advice Government in formulating development policy framework.

5. Powers and functions of the University. - The powers and f unctions of the
University shall be,-
(i) to administer and manage the School of Rural Development and Panchayat
Raj, School of Agri -Business Management and Management of Rural
Development, School of Environmental Science and Public Health and
Sanitation Mana gement, School of Social Sciences and Rural
Reconstruction, School of Skill and Entrepreneurship Development and such
centers for research, education and instruction as are necessary for the
furtherance of the objects of the University;
(ii) to provide for inst ruction in such branches of knowledge or learning
pertaining to Rural Development and Panchayat Raj, as the University may
think fit and to make provision for research and for the advancement and
dissemination of knowledge of Rural Development and Panchayat Raj;
(iii) to enter into Public Private Partnerships to carry out the objectives of the Act,
with prayer sanction of the Government;
(iv) to organise and undertake extra -mural and experiential teaching and
extension activities;
(v) to hold examinations and to grant diploma or certificate, and to confer
degree and other academic distinction on persons subject to such conditions
as the University may determine and to withdraw any such diplomas,
certificates, degrees or other academic distinctions for good and sufficien t
cause;

(vi) to confer honorary degrees or other distinctions in the manner laid down in
the regulations;
(vii) to fix, demand and receive fees and other charges;
(viii) to institute and maintain halls and hostels and to recognise places of
residence for the students of the University and to withdraw such recognition
accorded to any such place of residence;
(ix) to establish and adopt such schools, special centers, specialized study
centers or other units for research and instruction as are, in the opinion of
the University, necessary for the furtherance of its objects;
(x) to supervise and control the residence and to regulate the discipline of the
students of the University and to make arrangements for promoting their
health;
(xi) to make such arrangements in respect of the reside nce, discipline and
teaching of lady students;
(xii) to create academic, technical, administrative, ministerial and other posts and
to make appointments thereto;
(xiii) to regulate and enforce discipline among the employees of the University
and to take such disciplinary measures as may be deemed necessary;
(xiv) to institute professorships, associate professorships, assistant
professorships, readerships, lecturer ships, and any other teaching,
academic or research posts required by the University;
(xv) to appoint persons as professors, associate professors, assistant professors,
readers, lecturers or otherwise as teachers and researchers of the
University;
(xvi) to institute and award fellowships, scholarships, prizes and medals;
(xvii) to provide for printing, reproduction and publicati on of research and other
works and to organize exhibitions;
(xviii) to sponsor and undertake research in all aspects of Rural Development and
Panchayat Raj;
(xix) to co-operate with any other organization in the matter of education, training
and research in Rural Devel opment and Panchayat Raj and allied subjects
for such purposes as may be agreed upon on such terms and conditions as
the University may from time to time determine;
(xx) to co -operate with institutions of higher learning in any part of the world
having objects wholly or partially similar to those of the University, by
exchange of teachers and scholars in such manner as may be conducive to
the common objects;
(xxi) to regulate the expenditure and to manage the accounts of the University;
(xxii) to establish and maintain within the University's premises or elsewhere, such
class rooms, and study halls, trial fields, workshops and other facilities as the
University may consider necessary and adequately furnish or equip the
same and to establish and maintain such laboratories, l ibraries and reading
rooms as may appear convenient or necessary for the University with prior
approval of the Government;
(xxiii) to receive grants, subscriptions, donations and gifts for the purpose of the
University and consistent with the objects for which th e University is
established;
(xxiv) to purchase, take on lease or accept as gifts or otherwise any land or
building or works, which may be necessary or convenient for the purpose of

the University and on such terms and conditions as it may think fit and
proper and to construct or alter and maintain any such building or works;
(xxv) to sell, exchange, lease or otherwise dispose of all or any portion of the
properties of the University, moveable or immovable, on such terms as it
may think fit and proper without prejudic e to the interest and activities of the
University with prior approval of the state Government ;
(xxvi) to draw and accept, to make and endorse, to discount and negotiate,
Government of India and other promissory notes, bills of exchange, cheques
or other negotiable instruments;
(xxvii) to execute conveyances, transfers, re -conveyances, mortgages, leases,
licenses and agreements in respect of property, moveable or immovable
including Government securities belonging to the University or to be
acquired for the purpose of the University;
(xxviii) to appoint in order to execute an instrument or transact any business of the
University any person as it may deem fit;
(xxix) to close any classes or departments or Directorates of the University;
(xxx) to enter into any agreement with Central Governme nt, State Governments,
the University Grants Commission or other authorities for receiving grants;
(xxxi) to accept grants of money, securities or property of any kind on such terms
as may deem expedient;
(xxxii) to raise and borrow money on bonds, mortgages, promissor y notes or other
obligations or securities founded or based upon all or any of the properties
and assets of the University or without any securities and upon such terms
and conditions as it may think fit and to pay out of the funds of the University,
all e xpenses incidental to the raising of money, and to repay and redeem
any money borrowed;
(xxxiii) to invest the funds of the University or money entrusted to the University in
or upon such securities and in such manner as it may deem fit and from time
to time transpose any investment;
(xxxiv) to make such regulations as may, from time to time, be considered
necessary for regulating the affairs and the management of the University
and to alter, modify and to rescind them;
(xxxv) to constitute for the benefit of the academic, resea rch, technical,
administrative and other staff, in such manner and subject to such conditions
as may be prescribed by the regulations, such as pension, insurance,
provident fund and gratuity as it may deem fit and to make such grants as it
may think fit for the benefit of any employees of the University, and to aid in
establishment and support of the associations, institutions, funds, trusts and
conveyance calculated to benefit the staff and the students of the University;
(xxxvi) to delegate all or any of its pow ers except the power to make regulations to
the Vice chancellor of the University or any committee or any sub -committee
or to any one or more members of its body or its officers; and
(xxxvii) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement of the
aforesaid objects or any one of them.

6. Teaching of the University. - (1) All teaching in connection with the degrees,
diplomas and certificates of the University shall be conducted, unde r the control of the Vice

Chancellor, by the teachers of the Schools in accordance with the syllabus prescribed by the
regulations.
(2) The courses and curricula and the authorities responsible for such teaching shall be
as prescribed by the regulations.

7. Admission to the University. - (1) Subject to the provisions of this Act and the
Regulation, admission to the University shall be open to all persons.
(2) Nothing contained in sub-section (1) shall require the University-
(a) To admit to any course of s tudy any person who does not possess the prescribed
academic qualifications or standard;
(b) Retain on the rolls of the University any student whose academic record is below
the minimum standard required for the award of degree, diploma or other academic
distinction; or
(c) To admit any person or retain any student whose conduct is prejudicial to the
interests of the University or the rights and privileges of other students and
teachers.
(3) Subject to the provisions of sub -section (2), the Government may, by o rder, direct
that the University shall reserve such percentage of seats therein for the students belonging to
the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be specified
in such order and where such direction has been given, t he University shall make the
reservation accordingly.

8. Research of the University.- All research and innovation activities of the University
shall be conducted, under the control of the Vice Chancellor, by the officers or teachers or
researchers, in accor dance with the norms prescribed by the regulations under the Centre of
Research and Innovation.

9. Discipline, Inspection and Control. - (1) The Chancellor may suo motu or on the
recommendation of the State Government cause an inspection to be made by a Co mmission of
Enquiry consisting of one or more persons as he may direct, of the buildings, Laboratories,
Libraries, Museums, Workshops and equipments of any institution maintained, administered,
recognised or approved, by the University and also of the exam inations, teaching and other
work conducted or done by the University and into any specific allegations against any
employee of the University in like manner in respect of any matter connected with or ancillary
thereto.
(2) The Commission directed to mak e an inspection or inquiry under sub -section (1),
shall have access for that purpose to the related institutions, premises and to such accounts or
other records as may be necessary.
(3) The Commission shall submit a report of the result of the inspection or inquiry to the
Chancellor and shall forward a copy thereof to the State Government.
(4) Soon after receipt of the report, the Chancellor shall record his findings thereon and
send the same to the State Government for taking further action, as may be necessary or as
directed by him.
(5) The State Government shall direct the Vice -Chancellor to initiate such action as has
been directed by the State Government with respect to the findings in the report of enquiry or
inspection and the Executive Council shall implement the directions of the Government.
(6) The Vice -Chancellor shall communicate to the State Government a report of action
taken in compliance with the directions of the State Government as specified in the orders of the
State Government.

(7) If the Vice -Chancellor fails to comply with the directions of the State Government
then it shall be reported to the Chancellor whose order shall be final and shall be implemented
by the Vice-Chancellor within such time as set out in the orders of the Chancellor.
(8) The Executive Council shall furnish such returns, statements, accounts or other
particulars relating to the administration of the University as the State Government may, from
time to time, require.

10. Power to issue directions. - The Cha ncellor may either suomotu or on the
recommendation of the State Government issue such directions as may be necessary or
expedient in the interest of both administration and academic functioning of the University and
in particular to ensure peace and tranquillity and to protect the property and finances.

11. Power to annul the orders of the University. - (1) The State Government may by
order published in the official Gazette annul any order, notification, resolution, regulation or any
proceedings of the University which in its opinion is not in conformity with the provisions of this
Act, or is otherwise inconsistent with the policy of the State Government:
Provided that, before making any such order, the State Government shall afford an
opportunity to the University.
(2) Every order passed under sub-section (1), shall as soon as may be after it is passed
be laid before both the Houses of the State Legislature.

CHAPTER III
OFFICERS OF THE UNIVERSITY

12. Officers of the University. - The following shall b e the officers of the University,
namely:-
(1) The Chancellor
(2) The Pro- Chancellor
(3) The Vice Chancellor
(4) The Registrar
(5) The Director, Training, Publication and Supervision of all schools
(6) The Director, Centre for Research, Innovation and Evaluation.
(7) The Head of all Schools.
(8) The Finance officer.
(9) Such other Officers as may be prescribed by the Regulations.

13. The Chancellor.- (1) The Governor of Karnataka shall by virtue of his office be the
Chancellor of the University.
(2) The Chancellor shall be the Head of th e University and shall preside over the
convocations of the University.
(3) No Honorary degree shall be conferred by the University on any person except
with the previous approval of the Chancellor.
(4) The Chancellor shall exercise such other powers and p erform such other functions
as may be conferred upon him by or under this Act.

14. The Pro -Chancellor.- (1) The Minister in charge of Rural Development and
Panchayat Raj Department shall be the Pro-Chancellor by virtue of his office.
(2) The Pro -Chancellor shall preside over the convocation of the University in the
absence of the Chancellor.

(3) The Pro -Chancellor shall exercise such powers and functions of the Chancellor as
may be conferred on him by or under this Act or under the Regulations. He s hall also exercise
such other powers and perform such other duties of the Chancellor as the Chancellor may by
order in writing delegate to the Pro -Chancellor, and such delegation may be subject to such
restrictions and conditions as may be specified in such order.

15. Vice Chancellor.- (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 three eminent
academicians of impeccable character, preferably with rural background draw n by the Search
Committee constituted by the State Government which shall consist of the following persons,
namely:-
(i) One person who has made significant contribution to Rural Development and
Panchayat Raj institutions nominated by the State Government who shall be the
Chairperson.
(ii) One person who has made significant contribution to agriculture, rural livelihood
and related fields, law reforms, nominated by the Chancellor.
(iii) The Chairman, University Grant Commission or his nominee;
The Principal Secretary to G overnment, Department of Rural Development and
Panchayath raj shall be the convener of the Search Committee.
(2) The Search Committee shall submit to the State Government a panel of three
persons of impeccable character who are eminent academicians, preferably who have sufficient
experience in the areas of Rural Development and Panchayat Raj, law reforms, in the
alphabetical order. The State Government shall forward the panel to the Chancellor who shall
appoint one person from the panel as the Vice-Chancellor:
Provided that, the First Vice Chancellor shall be appointed by the Chancellor on the
recommendation of the state Government.

Explanation: For the purpose of this clause “rural development” means and includes, a
development process that promotes economic, political and social development of people living
in rural areas, which includes the following sectoral subjects.
(a) Natural Resource Management.
(b) Agriculture and agricultural Engineering and Horticulture
(c) Forestry and Agro Forestry
(d) Fisheries
(e) Veterinary, Dairy Science and Animal Husbandry
(f) Sericulture and related Textiles, etc.
(g) Social sciences, law etc.
(h) Rural Development and Rural Infrastructure
(i) Panchayati Raj System.
(j) Rural Drinking water, Environment, Ecology, Sanitation and Public Health and
Rural Housing
(k) Rural Employment, Rural livelihood, small and cottage industries
(l) Rural Energy and Renewable energy.
(m) Community participation and participatory development in rural areas.
(n) Worked for Tribal or rural development and development of technology for the
benefit of rural areas
(3) The Vice Chancellor who shall be an academic person and a Professor, shall hold
office for a term of four years or till he attains the age of 1[sixty seven years]1, whichever is
earlier.

(4) The Vice -Chancellor shall not be removed from his office except by an order of the
Chancellor passed on the ground of wilful omission or refusal to carry out the provisions of this
Act or for abuse of the powers vested in him and on the advice tendered by the State
Government on consideration of the report of an inquiry ordered by it under sub-section (5).
(5) For the purposes of holding an inquiry under this section the State Government shall
appoint a person who is or has been a Judge of the High Court or the Supreme Court. The
inquiry authority shall hold the inquiry after giving an opportunity to make representation by the
Vice-Chancellor and shall submit a report to the State Government on the action to be taken
including penalty, if any, to be imposed, and the State Government shall on consideration of the
report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as
may be, within six months.
(6) The emoluments and other conditions of service of the Vice-Chancellor shall be such
as may be d etermined by the Chancellor and shall not be varied to his dis -advantage after his
appointment as Vice -Chancellor. In the event of a Vice -Chancellor retiring on superannuation
during his tenure as Vice -Chancellor, his conditions of service already determin ed shall
continue to be in vogue. All his pensionary benefits shall be kept in abeyance which shall be
released after his demitting the office of the Vice-Chancellor.
(7) The Vice-Chancellor may relinquish his office by resignation in writing under his hand
addressed to the Chancellor which shall be delivered to the Chancellor normally sixty days prior
to the date on which the Vice -Chancellor wishes to be relieved from his office, but the
Chancellor may relieve him earlier.
(8) If a retired person is app ointed as Vice -Chancellor, the terms and conditions of
service upon his appointment as Vice -Chancellor including emoluments shall be determined by
the Chancellor. The emoluments shall be reduced by the amount of pension and allowances
drawn by him
(9) If a Professor in the service of an University in the State is appointed as Vice -
Chancellor, his terms and conditions of service as Professor shall not be revised to his dis -
advantage during his tenure and he shall retain his lien of his earlier post.

1. Substituted by Act 36 of 2017 w.e.f 12.07.2017.

16. Powers of the Vice Chancellor. - (1) The Vice Chancellor shall be the principal
executive and academic head of the University and shall exercise general supervision and
control over the affairs of the Univers ity and give effect to the decisions of the Authorities of the
University. He shall have full powers for maintaining discipline in the University.
(2) The Vice Chancellor shall,-
(a) ensure that the provisions of this Act, Regulations and Ordinances are duly obse rved,
and he shall have all powers as are necessary for that purpose;
(b) The Vice Chancellor shall be ex-officio Chairman of the „Executive council‟, „Academic
Council‟ and the „Finance Committee‟.
(c) convene the meetings of the Executive Council, t

Excerpt shown. Open the full act in Lexace.

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