The Speaker shall, in consultation with the Leader of the House, allot so many days as may be compatible with the public interest for the discussion and voting of demand for grants.
No demand for a grant can be made except on the recommendation of the Governor.
Members may move cut motions to omit or reduce any item in a grant or reduce any grant. A token cut may be proposed, but when that is done, the object of the cut has to be specified clearly and precisely. But no motion can be moved to increase any grant or alter its discussion.
The charged expenditure is subject to discussion, but not to the vote of the Vidhan Sabha.
The debate on motions must be confined to the administrative matters for which the Government is responsible and not deal with matters requiring Legislation.
