- In this Part, unless the context otherwise requires,-(a)"classified service voter" means any person specified in clause (a) of section 60, who opts to give his vote by proxy;(b)"proxy" means the person appointed by a classified service voter as his proxy under rule 27-N to give vote on his behalf and in his name;(c)"service voter" means any person specified in clause (a) of section 60 and registered as an elector in the last part of the electoral roll for the constituency.
