Section 218(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)[ * * ***] [Omitted by L.S. Bn. (II) dated 9.5.1989, para 2930.][The debate on an Appropriation Bill shall be restricted to matters of public importance or administrative policy implied in the grants covered by the Bill which have not already been raised while the relevant demands for grants were under consideration.
