Section 218(4) in Rules of Procedure and Conduct of Business in Lok Sabha
(4)If an Appropriation Bill is in pursuance of a supplementary grant in respect of an existing service, the discussion shall be confined to the items constituting the same, and no discussion shall be raised on the original grant nor the policy underlying it save in so far as it may be necessary to explain or illustrate a particular item under discussion.] [Renumbered by L.S. Bn. (II) dated 9.5.1989, para 2930.]
