The debate on the Appropriate Bill is restricted to matters of public interest or administrative policy implied in the grants covered by the Bill which were not raised while the relevant demands for grants were under consideration.
The Speaker may, in order to avoid repetition of debate, require Members desiring to take part in the discussion to give advance intimation of the specific points they intend to raise and he may withhold permission for raising such of the points as in his opinion appear to be repetitions of the matters already discussed or as may not be of sufficient public importance.
