Page 37 - A brief note on calligraphy of the Constitution of India in English and Hindi

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APPENDIX XXIII
NOTE BY THE HONOURABLE THE SPEAKER, DATED THE 21ST
APRIL, 1950.

I saw the English Calligraphist last evening, and
had some talk with him. I have liked the work that
he has put through. He has done it as a labour of
love, and it is impossible to appreciate his services in
terms of money. All the same, I feel that we must
give him some ■ honorarium in recognition of his
services.

I learn that his salary with his present employers
comes to something like Rs. 325 per month, and he has
put in five months' work as Calligraphist. During that
period we have spent for his boarding and loadging at
the Constitution Club, which probably might come to
about Rs. 300 a month. That, however, is hardly
sufficient as a remuneration for all the work that he
did. Considering the fact that we are going to pay
the Artists at Rs. 20 per page and Rs. 400 for the first
page, I think, we should at least pay Rs. 5 per page
to the Calligraphist. This along with the expenses
incurred on him will come to a payment of Rs. 10 per
page of calligraphy. In case you consider this erring
on the high side, I would suggest a lump-sum of
Rs. 1,000.

We must also send suitable letters of thanks to his
employers for having spared his services and a certifi­
cate to the Calligraphist in respect of his work.

WP wa<? enauirine as to whether he would be per­
mitted[toput down his name on the calligraphed copy.
Td " not see any reason why he should not be permit­
ted to do so. One can appreciate his desire to be
associated for all times with a work of this nature.