Section 23(2) in The Assam Reorganisation (Meghalaya) Act, 1969
(2)A member holding office as Speakers or Deputy Speaker of the Legislative Assembly ---(a)Shall vacate his office if he ceases to be a member of the Assembly ;(b)may at any time by writing under his hand addressed, if such member is the Speaker, to the Deputy Speaker, and if such member is the Deputy Speaker, to the Speaker, resign his official and(c)may be removed from his office by a resolution of the Legislative Assembly passed by a majority of all the then members of the Assembly;Provided that no resolution for the purpose of clause (c) shall be moved unless at least 'fourteen days' notice has been given of the intention to move the resolution :Provided further that whenever the Legislative Assembly is dissolved, the Speaker shall not vacate his office until immediately before the first meeting of the Assembly after the dissolution.
