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  • What is a Green Bond?

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What is a Green Bond?

Courtesy/By: Sagarika S Kanakannavar  |  31 Mar 2020     Views:1458

Green bonds are fast becoming one of the most interesting aspects of financial market innovation with increasing interests, specially amongst investors in advanced and emerging economies alike.

What exactly is a green bond? A green bond represents an alternative investment opportunity for participants in financial markets. They are fixed interest loans, typically with a long dated maturity (10 to 20 years or more) and they are designed to raise debt finance to help fund climate-friendly investment. It is crucial to link green bonds to meet the 17 Sustainable Development Goals. They have been around for just over a decade, first introduced by the European Investment Bank in 2007 to finance its climate-related projects which was listed on the Luxembourg Stock Exchange. The term was first coined by the World Bank in 2008 as there was an increase in interest activities from organizations, such as pension funds, sovereign wealth funds including the biggest one in Norway and insurance companies hoping to finance the issuance of green bonds.

The green bond market has clearly grown as the graph shows. It is estimated that the total stock of sustainable debts also known as a green bond or climate-smart bond is now over USD1 Trillion but compared to financial markets as whole, it remains a drop in the ocean and represent less than 1% of the size of the global bond market issued.

Green bonds fund businesses and projects that are environmentally friendly. Some examples for the same includes bonds to fund more fuel-efficient container ships and tankers in the global logistics industry, investment projects in off-shore wind turbines and solar farms - particularly in developing counties, telecom firms issuing bonds, giving green credentials to finance and upgrade copper cabling with carbon fibre, Dutch Government raising green bonds to help fund improved flood defence systems, Seychelle- an archipelago of 15 islands- issued a blue bond to support sustainable marine and fisheries projects as it is highly exposed to climate change. Kenya is considering listing a sovereign green bond as part of their strategy for sustainable development taking an example from the Netherlands- the Dutch Government who issued one the largest green bonds : 5.98 billion Euros towards low-carbon development and sustainable water management. It is a part of their infrastructure plan to tackle climate change.

Green bonds has an intuitive appeal in terms of a long-term responsible investment in sustainable projects but does contain disadvantages to it. There is a risk of “greenwashing”. This is where firms raise money notionally trying to establish a climate smart credentials but in fact make misleading claims for other purposes including paying off debts. Green bonds typically have a higher transaction cost which includes regulatory costs of how the money is being used. Although green bonds can help fund sustainable investment, it is important and evaluate to not ignore other policy interventions such as fiscal policies via carbon taxes, carbon trading renewable subsidies and tougher or more stringent environmental regulations. Further, green bonds might have grown expeditiously but still only represent 1% of the global bond market.

Green bond finance is relatively a new concept but the fast growth of responsible investing is to look out for. The key question to focus on is whether green bonds help accelerate the transition to a low carbon economy and help mitigate the risks from the climate crisis?


Courtesy/By: Sagarika S Kanakannavar  |  31 Mar 2020     Views:1458

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Lawyers Resort To Seek Unnecessary Adjournments Am...
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Even Poem Can Help Save A Death Convict From Gallo...
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Educated Woman Supposed To Be Fully Aware Of Conse...
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Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:1891
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2607
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3133
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:2863
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3159
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1588
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:1654
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3233
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:2545
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3222
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2462
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2709
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2784
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2054
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2174
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2222
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:2842
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:1739
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22 Jan 2019     Views:1613
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1504
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:6689
Quick Divorce in India...
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4 Important things to file Divorce in Chennai...
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How to get Divorce for Muslim Men ...
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Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:3796
Suspicion, Howsoever Grave, Can’t Substitute Pro...
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Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2589
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20 Dec 2018     Views:2680
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3258
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20 Dec 2018     Views:1866
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19 Dec 2018     Views:2393
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12 Dec 2018     Views:2005
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11 Dec 2018     Views:2302
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:2433
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:2487
SC Allows Live-Streaming Of Public Proceedings In ...
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Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:4473
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:1599
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:1726
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:1574
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:1510
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3142
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:1971
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:2734
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:2546
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:3819
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:2863
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:1747
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:2808
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:1987
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:1763
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2293
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:2132
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:2442
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3233
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:4166
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2514
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:1781
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:1850
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:1788
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:1955
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2278
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3126
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1871
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2347
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2129
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1803
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:1952
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:1952
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2112
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2158
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2120
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2435
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2400
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1900
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:1994
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1864
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3239
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3231
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3084
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2352
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1691
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1640
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2194
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2170
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1932
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4770
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3346
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2665
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2255
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:1650
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:1544
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:1704
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:1529
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2706
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2125
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2547
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3136
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2225
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2310
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1835
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1586
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:1747
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:3534
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:1576
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:2994
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:1517
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:1878
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:1765
Why Cases Withdrawn Against Stone Pelters In Kashm...
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A High Court Bench For West UP In Meerut Is Impera...
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People Of Karnataka Should Worship Congress...
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Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1659
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1789
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1573
Will Electoral Bonds Usher In Transparency?...
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How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1654
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2127
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1683
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1605
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:2987
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1574
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:1842
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1580
New Consumer Protection Bill 2018 Will Entail More...
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CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2154
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:1675
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:1715
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:1734
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2254
Prevention Of Money Laundering Act -2002 --U/S 45(...
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Prevention Of Money Laundering Act-2002 PMLA...
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Right to Know...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2213
Enviornment protection is for saving universe...
28 Dec 2017     Views:1542
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
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THE PARADOX OF PLEA BARGAINING...
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JOURNEY OF EVMs AMIDST CONTROVERSIES ...
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UIDAI suspends Airtel, Airtel Payments and Banks e...
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2G Scam : The 2G Scam and much more...
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Kerala teen surveillance case: Invasion of Privacy...
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