(1)A person voting as proxy for a classified service voter shall do so in person at the polling station concerned in the electoral roll of which the name of such classified service voter is added under sub-rule (4) of rule 27-P.(2)The person voting as proxy shall record the vote on behalf of the classified service voter at the said polling station, in the same manner as any other elector assigned to that polling station and the provisions of rules 34, 35 and 36 to 43 or, as the case may be, rules 49-G, 49-H, 49-J to 49-R shall apply in relation to the recording of vote by such proxy as they apply to any other elector at the polling station:Provided that any reference to left forefinger of elector in rule 37 or, as the case may be, rule 49-K shall be construed as reference to left middle finger of the person voting as a proxy under this rule.
