27N. Appointment of proxy by a classified service voter.
(1)A service voter may opt to give his vote by proxy appointed in the manner provided in sub-rules (2) to (4).(2)Any service voter opting to vote by proxy may appoint any person as his proxy to give vote on his behalf and in his name at an election in a parliamentary or assembly constituency:Provided that such proxy shall be an ordinary resident in the constituency concerned and of not less than 18 years of age and shall not be disqualified for registration as an elector in an electoral roll under section 16 of the Representation of the People Act, 1950 (43 of 1950).(3)The appointment of proxy under sub-rule (2) shall be made by the classified service voter in Form 13-F.(4)Any appointment of proxy made under sub-rule (3) shall be deemed to be valid so long as the person making it continues to be a service voter or till the date he revokes such appointment, or dies, whichever is earlier:Provided that any revocation of appointment shall be made in Form 13-G and shall be effective from the date on which it is received by the returning officer:Provided further that where he revokes such appointment, or the proxy appointed by him dies, while he remains a service voter, he may appoint another person as proxy under these rules, as a substitute proxy in Form 13-G and the substitute proxy so appointed shall be the proxy appointed by such classified service voter under sub-rule (3) from the date of receipt of the Form 13-G by the returning officer.
