Section 27N(4) in Conduct of Elections Rules, 1961
(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.
