Section 26(7) in Andhra Pradesh Panchayat Raj Act, 1994
(7)The exercise of any powers or the performance of any functions devolving on the Upa-Sarpanch under sub-Section (2) or delegated to the Upa-Sarpanch or any member under sub-Section (5), shall be subject to the control and revision by the Sarpanch.
